Section 298(5) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
(5)An Inspector may within the local limits for which he is appointed require a person having power of supervision and control of a construction site of a building or other construction work or the employer, project in-charge or site in-charge of such construction site, as the case may be, to provide such means or assistance as may be required by such inspector for entry, inspection, examination or inquiry for the exercise of his powers under sub-section (1) of section 43 of the Act or this rule in relation to such construction site, or project.
